Rajasthan High Court - Jodhpur
Dinesh vs State & Anr on 13 January, 2017
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B.Criminal Misc(Pet.) No. 1388 / 2016
Shri Dinesh Tanwar S/o Shri Chanda Lal R/o House No.102,
Housing Complex Sector 11 Rohini, New Delhi 110085
----Petitioner
Versus
1. The State of Rajasthan
2. Smt. Hemlata W/o Dinesh Tanwar D/o Late Shri Narendra
Kumar adopted D/o Laxmikant Aged about 30 years B/c
Dhanka at present R/o 265, Ashok Vihar, Shikargarh,
Jodhpur.
----Respondents
_____________________________________________________
For Petitioner(s) : Mr. Atul Sharma
For Respondents : Mr. V.S. Rajpurohit, PP
_____________________________________________________
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order 13/01/2017 This Criminal Misc. Petition under 482 Cr.P.C. is filed by the petitioner while challenging FIR No.19/2016 of Police Station Mahila Thana Jodhpur East for the offences punishable under Sections 498-A, 406/34 of IPC. Learned Public Prosecutor has submitted the factual report wherein it is mentioned that the police after thorough investigation into the allegations levelled in the impugned FIR has filed charge-sheet against the petitioner for the offence punishable under Section 498-A IPC on 15.07.2016 before the court concerned.
(2 of 2) [CRLMP-1388/2016] In view of the fact that the charge-sheet has already been filed against the petitioner, no further order is required to be passed in this petition.
It is also to be noticed that this petition is presented before this Court on 25.03.2016 and the has pointed out six defects, which have not been removed till date.
Hence, this petition is dismissed for not removal of defects and for the reasons that the charge-sheet has been filed against the petitioner.
(VIJAY BISHNOI)J. Gaurav